Supreme Court - Daily Orders
M/S. Darcy Products Ltd T/A Ayles Fernie ... vs The Director General Of Coast Guard on 8 May, 2023
Author: Pamidighantam Sri Narasimha
Bench: Pamidighantam Sri Narasimha
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
Arbitration Petition (Civil) No 42 of 2020
M/s Darcy Products Ltd T/A Ayles Fernie … Petitioner
International
Versus
The Director General of Coast Guard … Respondent
ORDER
1 Counsel for the petitioner seeks the permission of the Court to withdraw the Arbitration Petition.
2 The Arbitration Petition is dismissed as withdrawn.
….....…...….......…………………..CJI. [Dr Dhananjaya Y Chandrachud] ..…....…........……………….…........J. [Pamidighantam Sri Narasimha] ..…....…........……………….…........J. [J B Pardiwala] New Delhi;
Signature Not VerifiedMay 8, 2023 Digitally signed by CKB CHETAN KUMAR Date: 2023.05.11 13:45:53 IST Reason: ITEM NO.26 COURT NO.1 SECTION XVI-A S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS
Petition(s) for Arbitration (Civil) No.42/2020 M/S. DARCY PRODUCTS LTD T/A AYLES FERNIE Petitioner(s) INTERNATIONAL VERSUS THE DIRECTOR GENERAL OF COAST GUARD Respondent(s) (With IA No.131860/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) Date : 08-05-2023 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA HON'BLE MR. JUSTICE J.B. PARDIWALA For Petitioner(s) Mr. Archit Upadhayay, AOR For Respondent(s) Mr. K.M. Nataraj, ASG Mr. Amit Sharma Ii, Adv.
Mr. Vinayak Sharma, Adv. Mr. B K Satija, Adv.
Mr. Arvind Kumar Sharma, AOR UPON hearing the counsel the Court made the following O R D E R 1 The Arbitration Petition is dismissed as withdrawn in terms of the signed order.
(CHETAN KUMAR) (SAROJ KUMARI GAUR) A.R.-cum-P.S. Assistant Registrar (Signed order is placed on the file)